Patna High Court - Orders
Sheikh Kasim vs The State Of Bihar on 4 March, 2015
Author: Dinesh Kumar Singh
Bench: Dinesh Kumar Singh
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.7793 of 2015
Arising Out of PS.Case No. -75 Year- 2014 Thana -DHAKA District-
EASTCHAMPARAN(MOTIHARI)
======================================================
Sheikh Kasim
.... .... Petitioner/s
Versus
The State of Bihar
.... .... Opposite Party/s
======================================================
Appearance :
For the Petitioner/s : Mr. Shahzad Hassan Khan
For the Opposite Party/s : Mr. Nand Kishore Prasad (App)
======================================================
CORAM: HONOURABLE MR. JUSTICE DINESH KUMAR SINGH
ORAL ORDER
2 04-03-2015Heard learned counsels for the petitioner and the State.
The petitioner is languishing in jail since 16.08.2014 in a case registered for the offences punishable under Sections 153A, 295A, 447, 504 and 506/34 of the Indian Penal Code and Section 11G of the Cruelty to Animal Act.
It is alleged that by the informant that Md. Khesal, Nasrul Haque and this petitioner slaughtered a red colour calf and when the informant protested, he was threatened.
It is submitted by learned counsel for the petitioner that in the background of land dispute, the accusation has been levelled and co-accused has been granted bail by this Court vide Cr. Misc. no. 917 of 2015. A statement has been made in para 3 of the petition that the petitioner has no criminal antecedent.
Considering the aforesaid facts, let the above named Patna High Court Cr.Misc. No.7793 of 2015 (2) dt.04-03-2015 2/2 petitioner be released on bail, on furnishing bail bond of `10,000/- (ten thousand) with two sureties of the like amount each to the satisfaction of learned CJM, East Champaran, Motihari in connection with Dhaka P.S. Case No. 75 of 2014.
(Dinesh Kumar Singh, J) Amrendra/-
U T